Section 35 in The Orissa Shops and Commercial Establishments Act, 1956
35. [ [Substituted vide Orissa Act No. 2 of 1966.]
(1)Whoever contravenes any of the provisions of Sections 4, 5, 6, 7, 9, 10, 11, 12, 14, 15, 24, 25, 26, 27 and 29 shall on conviction, be punishable with fine which for the first offence shall not be less than twenty-five rupees and may extend to two hundred and fifty rupees and for the second or subsequent offence shall-not be less than fifty rupees and may extend to five hundred rupees.(2)Whoever contravenes any of the provisions of Sections 8, 16, 22, 23, 28, 33 and 38 shall on conviction be punishable with fine which shall not be less than fifteen rupees and may extend to fifty rupees.]
